SHRI NIHAL CHAND SON OF SHRI BRIAJ LAL, RESIDENT OF VILLAGE CHOUNTRA, TEPPA MEHLTA, TEHSIL AND DISTRICT HAMIRPUR, H.P. Vs. SHRI BHAGAT RAM SON OF SHRI GAJJAN RAM, RESIDENT OF VILLAGE CHOUNTRA, TEPPA MEHLTA, TEHSIL AND DISTRICT HAMIRPUR, H.P.,

JUDGEMENT

(1.) THIS order shall dispose of the present writ petition filed by the petitioner. The following relief has been claimed by the petitioner: -

(2.) I have heard learned counsel for the parties and have gone through the record placed before me.

(3.) AN appeal was preferred by the petitioner before the Court of Judicial Magistrate Ist Class Court No. III, Hamirpur and vide its decision dated 1.2.2008, the appeal was partly allowed insofar as it relates to Section 228 IPC relating to fine. However, it was observed that the appeal against the order under Section 12 of the H.P. Panchayat Raj Act does not lie.